50. Summonses, notices and fixing of dates, place, etc. in connection with the dispute
(1)The Registrar, or as the case maybe, his nominee, may issue summons or notices at least fifteen days before the date fixed for the hearing of the dispute requiring;(i)The attendance of the parties to the dispute and of witnesses, if any, and(ii)The production of books and documents relating to the matter in dispute.(2)Summons or notice issued by the Registrar or his nominee may be served through any employee of the Chit Department or by Registered post with acknowledgement due.(3)The Officer serving a summons or notice shall, in all cases -in which summons or notice has been served, endorsed or annex or cause to be endorsed on or annexed to, the original summons or notice a return stating the time when, and the manner in which, the summons or, as the case may be, notice was served, and address of the person (if any) identifying the person served and witnessing the delivery or tender of the summons or the notice.(4)The official issuing the summons or notice may examine the serving officer on oath or cause him to be so examined by the officer through whom it is served and may make such further enquiry in the matter as he thinks fit, and shall either declare that the summons or, as the case may be, notice has been duly served or order is to be served in such manner as he thinks fit.(5)The mode of serving summons and notices as laid down in subrules (1) to (4) shall mutatis mutandis apply to the service of summonses or notice issued by the Registrar of the person authorised by him, when acting under section 46.
